RANJIT SINGH ALIAS NIDHARAK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE District Magistrate, Faridkot passed detention order dated 1.4.1987 under Section 3(2) read with section 3(3) of the National Security Act, 1980 qua the petitioner and the same was approved by respondent No. 1's order dated 10.4.1987, as shown by Annexure P6. The grounds of detention, as handed over to the petitioner, are Annexure P5. The petitioner has filed this petition to challenge the aforesaid detention order and the approval order.

(2.) THE facts leading to the detention order have been narrated in the grounds of detention Annexure P5. The incidents relating thereto are mentioned as under :-

(3.) THE detention order and also the approval order cannot be sustained on this ground alone.